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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(k) in The Assam Children Act, 1970

(k)"Neglected child" means a child who-
(i)is found begging; or
(ii)is found without having any home or settled place of abode or any ostensible means of subsistence or is found destitute, whether he is an orphan or not; or
(iii)has a parent or guardian who is unfit to exercise or does not exercise proper care and control over the child; or
(iv)lives in a brothel or with a prostitute or frequently goes to any place used for the purpose of prostitution, or is found to associate with an prostitute or any other person who leads an immoral, drunken or deprived life;